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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Telangana - Subsection

Section 15A(3) in Telangana Medical Practitioners Registration Act, 1968

(3)The names of all persons provisionally registered under sub-section (1) or sub-section (2) in the 20Telangana Medical Register shall be entered therein separately from the names of other persons registered therein.